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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(6) in Consumer Protection (Punjab) Rules, 1987

(6)The State Government shall appoint such staff, as may be necessary to assist the District Forum in its day of day work and preform such other functions as are provided under these rules, or assigned to it by the President. The salary payable to such staff shall be defrayed out of the Consolidated Fund of the State Government.